Section 56(2) in The Sidho-Kanho-Birsha University Act, 2010
(2)Subject to the provisions of this Act -(a)the Court may delegate any of its powers or duties, conferred or imposed by or under this Act, to -(i)the Vice-Chancellor;(ii)the Executive Council;(iii)a committee constituted from among its own members; or(iv)a committee appointed in accordance with the Statutes;(b)the Executive Council may delegate any of its powers or duties, conferred or imposed by or under this Act, to -(i)the Vice-Chancellor;(ii)a committee constituted from among its own members;(iii)a committee constituted in accordance with the Statutes or the Ordinances;(iv)any of the Faculty Councils for Post-Graduate Studies or Councils for Undergraduate Studies; or(v)the Finance Committee;(c)the Faculty Council for Post-Graduate Studies or the Council for Undergraduate Studies may delegate any of its powers or duties, conferred or imposed by or under this Act, to -(i)the Vice-Chancellor;(ii)a committee constituted from among its own members;(iii)a committee constituted in accordance with the Regulations; or(iv)any of the Board of Studies;(d)the Finance Committee may delegate any of its powers or duties, conferred or imposed by or under this Act, to -(i)the Vice-Chancellor; or(ii)a committee constituted from among its own members.
